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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3)(b) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(b)in any other case, with simple imprisonment for a term which may extend to six months or with a fine not exceeding ten thousand rupees, subject to a minimum of five thousand rupees.